LexARINDAM LODH
172 recorded High Court judgment(s) · 2023–2024
Open in Lexace · Search this judge's casesCourts
| Tripura High Court | 172 |
Disposal nature
| Disposed Of | 73 |
| Dismissed | 59 |
| Withdrawn | 16 |
| Allowed | 13 |
| Infractous | 5 |
| Closed | 3 |
| NOT-PRESSED | 3 |
Recent judgments
- Sri Jahar Chandra Paul v. The State of Tripura — Tripura High Court (2024-11-14)
- Sri Ranjit kumar Paul v. The State of Tripura and anr — Tripura High Court (2024-11-14)
- Sri Subrata Saha and anr v. Dr. Sailesh Kumar Yadav and ors — Tripura High Court (2024-09-25)
- Mr. Raju Miah v. The State of Tripura and 4 Ors — Tripura High Court (2024-09-25)
- SHRI ANAL ROY CHOUDHURY v. THE STATE OF TRIPURA AND 6 ORS — Tripura High Court (2024-09-25)
- SREI INFRASTRUCTURE FINANCE LIMITED v. STATE OF TRIPURA AND ANR — Tripura High Court (2024-09-25)
- M/s HINDUSTAN STEEL WORKS CONSTRUCTION v. THE BANKING OMBUDSMAN AND ORS — Tripura High Court (2024-09-25)
- M/S Sunil Kumar Banik v. Union of India and ors — Tripura High Court (2024-09-20)
- Irrity Spices v. Tripura Rehabilitation and Plantation Corporation Limited and ors — Tripura High Court (2024-09-18)
- Sri Subrata Dasgupta v. The State of Tripura — Tripura High Court (2024-09-11)